Supreme Court - Daily Orders
Irfan@ Naka vs The State Of Uttar Pradesh on 8 June, 2018
Bench: Adarsh Kumar Goel, Ashok Bhushan
ITEM NO.14 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)No(s). 5007-5008/2018
(Arising out of impugned final judgment and order dated 25-04-2018
in CCN No. 4669/2017 in RN No. 11/2017 passed by the High Court Of
Judicature At Allahabad)
IRFAN@ NAKA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(Exemption from filing certified copy of the impugned judgment)
Date : 08-06-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Petitioner(s) Ms. Adeeba Mujahid, AOR
Mr. Himanshu Agarwal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Original records may be called for.
Intimation of this matter be sent to the concerned jail authority.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.06.08 15:19:11 IST Reason: